- (1.) Heard learned Counsel for the petitioner and learned Standing Counsel for the respondents.
(2.) Petitioner was appointed as a constable in P.A.C. Battalion on 10.9.1994. Vide order dated 10.6.2008, he has been dismissed from service. The said order has been passed by Commandant VIIIth Battalion, P.A.C., Bareilly exercising powers conferred under clause (b) of sub-rule (2) of Rule 8 of Uttar Pradesh Police Officers of Subordinate Ranks (Punishment and Appeal) Rules, 1991 (hereinafter referred to as the Rules).
(3.) Reason recorded in the impugned termination order is that petitioner was found to have absented himself from duty on 6.6.2008 and was found drunk in the morning of 7.6.2008 and the fact was confirmed after medical examination in the morning at 10 O'clock on 7.6.2008.;